Govind Mathur,J. - (1.) This petition for writ is preferred to question correctness of a notice of possession dated 15th January, 2020 passed by the Authorized Officer of the Canara Bank invoking powers under sub-Section (4) of Section 13 of the Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002. After issuance of the notice aforesaid, a notice for sale of the secured assets has also been issued on 24th February, 2020.
(2.) A notice under sub-Section (4) of Section 13 of the Act of 2002 is appealable under Section 17 of the Act of 2002 and while challenging the notice of possession under Section 13(4) of the Act of 2002, it is always open for the borrower to challenge the sale notice also. The petitioner as such is having an effective alternative remedy.
(3.) It is well settled that while invoking powers under Article 226 of the Constitution of India, a writ Court must be slow in interfering the matters where an efficacious alternative remedy is available. This principle more vigorously applies to the cases relating to tax, cess, fee or relating to public demand of revenue.;